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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(2)(d) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018

(d)the sanctioned plan, layout plan and specifications of the proposed project or the phase thereof, and the whole project as sanctioned by the competent authority ;